Madhya Pradesh High Court
Smt. Manjeet Kaur vs Sardar Jagdish Singh on 11 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MCC-989-2018
(SMT. MANJEET KAUR Vs SARDAR JAGDISH SINGH)
1
Jabalpur, Dated : 11-04-2018
Shri Dinesh Upadhyay, learned counsel for the applicant.
Shri Ishaan Mehta, learned counsel and Shri Anurag Tiwari,
learned counsel for the respondents.
Shri Dinesh Upadhyay, learned counsel for the applicant prays sh for time to examine whether the application for restoration of First e Appeal is maintainable on behalf of present applicant when the present ad applicant was admittedly not party to First Appeal which was Pr dismissed for want of prosecution, although his application seeking impleadment under Order 1 Rule 10 of the Code of Civil Procedure a hy was pending.
As prayed, list after three weeks.
ad M (SUJOY PAUL) JUDGE of rt ou P/-
C Digitally signed by PREETI TIWARI h Date: 2018.04.11 15:46:11 +05'30' ig H